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Union of India - Section

Section 1 in The Coal Mines Provident Fund Scheme

1. Short Title and Application

- (i) This Scheme may be called the Coal Mines Provident Fund Scheme.
(ii)[ It shall apply to all coal mines in West Bengal, Bihar, [Maharashtra] [This sub-paragraph with the exception of the words 'West Bengal' in sub-para (ii) was substituted for the original one under Government of India, Ministry of Labour Notification No. PF 15(9) 50 dated the 9th January, 1950.], the Central Provinces and Berar, [Nagaland] [The words 'Nagaiand' added vide G.S.R. 690 dated 25.4.1964.] and Orissa including those in partially excluded areas in the Provinces of [West Bengal] [The words 'West Bengal' were inserted by the Government of India, Ministry of Labour Notification No. PF 15(9) 50, dated the 23rd February, 1950.], Bihar, Central Provinces and Berar and Orissa to which the Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948, has been applied under Sub-section (1) of Section 92 of the Government of India Act, 1935].
(iii)[ The provisions of this Scheme shall be deemed to have come into force
(a)On the '12th of May, 1947, in respect of coal mines in West Bengal and Bihar including those situated in the partially excluded areas of the province of Bihar;
(b)On the 10th of October, 1947 in respect of the coal mines in the Central Provinces and Berar and Orissa including those situated in the partially excluded areas in those provinces ;
(c)On the 1st of January, 1957 in respect of all coal mines (except Sasti Coal Mine) situated in the [(territories which as from 1st May, 1960 are comprised in the State of Maharashtra)] ;
(d)[ On the 1st of December, 1963 in respect of all coal mines situated in the State of Nagaland.] [Sub-clause (d) added vide GSR 690 dated 25.4.1964]
(iv)[ The provisions of this Scheme shall come into force on the 1st of December, 1957 in respect of the Sasti Coal Mine] [Clause (iv) inserted vide S.R.O. 3566 dated 31.10.57.]
[For extension to Assam see para 1 of Appendix I,For extension to Talcher see para 1 of Appendix II,For extension to the States of Rewa and Korea see para 1 of Appendix III,For extension to J&K see para 1 of Appendix IV]